NIRMAAN MALHOTRA Vs. TUSHITA KAUL

JUDGEMENT

(1.) Allowed, subject to just exceptions. CM No.32317/2024[Application filed on behalf of the appellant seeking condonation of delay of 6 days in filing the appeal]

(2.) This is an application filed on behalf of the appellant seeking condonation of delay in filing the appeal.

(3.) Having regard to the period involved, we are inclined to condone the delay.